K.MANIKANDAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus directing respondents herein to release the Tata Motors Goods vehicle bearing Registration No.TN-73-Q-1917, Engine No.497TC41ARY801546, Chassis No.MAT508582J7A00971, seized by third respondent on 23.03.2019.

(2.) Heard learned counsel for petitioner and learned Special Government Pleader for respondents.

(3.) Learned counsel for petitioner submits that respondents have seized the vehicle in question on 23.03.2019 on the ground of illegal carrying of river sand and till date, no order for release of the said vehicle had been passed by respondents. Hence, he has come forward with the present Writ Petition.